Section 25(2)(b) in The State Bank Of India Act, 1955

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Union of India - Subsection

Section 25(2)(b) in The State Bank Of India Act, 1955

(b)in the case of a director nominated under clause (d) of section 19 or a member of a Local Board nominated under clause (c) of sub-section (1) of section 21, by nomination [***] [Omitted by the Act 27 of the 2010 for the word "in consultation with the Reserve Bank:"]

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Union of India - Subsection

Section 25(2)(b) in The State Bank Of India Act, 1955